LexREVATI MOHITE DERE, R. N. LADDHA
265 recorded High Court judgment(s) · 2022–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 265 |
Disposal nature
| Disposed Off | 139 |
| Allowed | 68 |
| Allowed To be withdrawn | 50 |
| Dismissed | 6 |
| Dismissed for non-complying conditional Order | 1 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 1 |
Recent judgments
- PRADEEP RAMESHWAR SHARMA v. NAITONAL INVESTIGATING AGENCY AND ANR. — Bombay High Court (2023-01-23)
- RIYAZUDDIN HISAMUDDIN KAZI v. NATIONAL INVESTIGATION AGENCY AND ANR — Bombay High Court (2022-12-23)
- AAMIR SYED HAMID ALI RIZVI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-12-02)
- SURINDER JINDAL and ANR v. THE STATE OF MAHARASHTRA and ANR — Bombay High Court (2022-12-02)
- HARPREET RAGBIR SINGH BEID ALIAS ANGAD SINGH BEDI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-12-02)
- MANGESH SITARAM MUNDE AND ANR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2022-12-02)
- CHANDRAKANT PRABHAKAR BAGAL AND ANR v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-12-02)
- BABAJI KUNDALIK KALE AND ORS. v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-12-02)
- M/S POONAM LIFESTYLE THROUGH PARTNER SUMIT JAWAHARLAL JAIN AND ORS. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2022-12-02)
- GANESH RAMCHANDRA NAIK v. STATE OF MAHARASHTRA AND ANR — Bombay High Court (2022-12-02)